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[Cites 0, Cited by 8] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Indian Electricity Act, 1910

(3)When making an order under sub-section (2), the District Magistrate or the Commissioner of Police, as the case may be, shall fix the amount of compensation or of annual rent, or of both, which should in his opinion be paid by the licensee to the owner or occupier.